NAVIN SINHA,J. - (1.) Leave granted.
(2.) The questions involved in these appeals being common, there being a minor variation in facts, they have been heard together and are being disposed by a common order. Suffice to observe, that in the limited nature of the controversy, we propose to take notice of the facts only to the extent necessary for purposes of the present order.
(3.) Both the appellants are lessees of the State Government for the shop premises situated within the compound of the District Hospital, Ujjain, Civil Hospital, Nagda, Khachrod, Mahidpur, Badnagar etc. They have been asked in 2013 to vacate the shop premises and shift from the Civil Hospital compound. The justification is the formulation of a Government Scheme i.e. Sardar Vallabh Bhai Patel Nishulka Aushadhi Vitaran Yojna for supply of free essential drugs to all classes of patients by the Government. It is not in dispute that the shop premises was constructed by the authorities and does not fall in the category of an unauthorized construction. It was settled with the appellants by open bid in 2000/2001. The lease period has long since expired and the lease has not been renewed.;